Section 103(1)(vii) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 103(1)(vii) in The U.P. Co-operative Societies Act, 1965

(vii)an employer, without sufficient cause, fails to pay to a co-operative society the amount deducted by him under sub-section (2) of Section 40 within a period of 14 days from the date on which such deduction is made; or

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State of Uttar Pradesh - Subsection

Section 103(1)(vii) in The U.P. Co-operative Societies Act, 1965